(7b)"notification" means a notification published in the Official Gazette, and the expression "notify" shall be construed accordingly;';(v)after clause (8), the following clause shall be inserted, namely:-'(8a) "special resolution" means a resolution for which the intention to propose the same as a special resolution has been duly specified in the notice given to members for calling a general meeting, and the votes cast in favour of the resolutionby members are not less than three limes the number of votes, if any, cast against the resolution;';(vi)for clause (10), the following clause shall be substituted, namely:-"(10) unless there is anything repugnant in the subject or context, all the words and expressions used herein but not defined and defined in the Insurance Act, 1938 or in the Companies Act, 2013 shall have the meanings respectively assigned to them in the said Acts.".
